Hansraj S/O Shri Ranglal vs State Of Rajasthan (2024:Rj-Jp:11635)
2024 Latest Caselaw 1600 Raj/2

Rajasthan High Court

Hansraj S/O Shri Ranglal vs State Of Rajasthan (2024:Rj-Jp:11635) on 6 March, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:11635]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            2451/2024

Hansraj S/o Shri Ranglal, Aged About 21 Years, R/o
Gavali, Police Station Jamwa Ramgarh, District
Jaipur. (At Present Confined In District Jail, Dausa).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Timan Singh, Adv. For : Mr. Yashwant Kankhediya, P.P. Respondent(s) Mr. Narendra Mohan, Adv., with Ms. Pooja Meena, Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

06/03/2024

This bail application has been filed by the

petitioner under Section 439 Cr.P.C. seeking regular

bail in FIR No.135/2023 registered at Police Station

Sainthal, District Dausa for the offence(s) under

Section(s) 143, 341, 323, 325, 327, 365 & 379 IPC.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

falsely implicated in this case. He further submits

that the accused-petitioner has been in judicial

custody since long and the conclusion of the trial will

[2024:RJ-JP:11635] (2 of 2) [CRLMB-2451/2024]

take long time, hence the petitioner may be enlarged

on bail.

Learned Public Prosecutor appearing for the

State as well as the learned counsel for the

complainant have opposed the bail application.

Taking into consideration the overall facts and

circumstances of the case, but without expressing

any opinion on the merits and demerits of the case,

this Court deems it just and proper to enlarge the

petitioner on bail.

Accordingly, the bail application filed under

Section 439 Cr.P.C. is allowed and it is ordered that

accused-petitioner Hansraj S/o Shri Ranglal shall

be released on bail, provided he furnishes a personal

bond in the sum of Rs.1,00,000/- with two sureties

of Rs.50,000/- each to the satisfaction of the trial

Court, with the stipulation that the petitioner shall

appear before that Court on all subsequent dates of

hearing and as and when called upon to do so.

(UMA SHANKER VYAS),J

DANISH USMANI /70

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